Section 56 in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
56. Training of personnel.
- The Government/Officer-in-charge shall provide for training of personnel of each of category of staff in keeping with their statutory responsibilities and specific jobs requirements. The training programme shall include(a)Orientation and Training of the newly recruited staff.(b)Refresher training courses for every staff member at least once in every five years.(c)Staff conferences, seminars, workshops, along with the various components/functionaries of JJ system, Government etc., at various levels of the personnel organisation.
